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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(8) in The Business Profits Act, 1947

(8)" director" includes any person occupying the position of a director by whatever name called and also includes any person who-
(i)is a manager of the company or concerned in the management of the business, and
(ii)is remunerated out of the funds of the business, and
(iii)is the beneficial owner of not less than twenty per cent. of the ordinary share capital of the company; l